M N KAVERAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is by the plaintiffs in the suit, who had sought for the following prayer in the suit before the learned Civil Judge, (Sr.Dn), Madikeri.

(2.) Along with the appeal, the appellants had filed an application under Order 41 Rule 5 of CPC seeking for interim stay of not the judgment and decree impugned, but of an order, which had come to be passed initially by the 3rd respondent - Tahsildar in M.A.G. No. 245/1992-93 dated 18.01.1994 in a proceeding before him and this Court on such an application after admitting the matter on 5.04.2007 passed the following order, which reads thus:

(3.) This appeal had come up for orders yesterday i.e., 07.06.2010 for passing orders on the memo filed for retirement by the learned Counsel who had filed power earlier and we noticing that Dharmashree Associates had filed power and the appellants are now represented by Sri Sachin and after noticing the nature of the order, the order appealed against and the kind of application that had been made, we expressed our surprise at the order of status quo that had come to be passed and therefore, directed the matter to be listed again today for considering as to whether such an interim order should be continued or otherwise.